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Judgment
6 paragraphs · 149 wordsVivek Singh Thakur, J
It is informed that petitioner has expired.
Perusal of reply filed by the respondent indicates that in compliance to order passed by erstwhile H.P. State Administrative Tribunal, benefits were extended to the petitioner, therefore, there is compliance of the order.
It may be a case, where petitioner might have been expecting further benefits, for which contempt may not be an appropriate remedy. Petitioner is at liberty to avail the same.
Considering entire facts and circumstances, and the fact that order stands complied with and in reply to the contempt petition, respondent has also tendered unconditional, unqualified and sincere apology for any act on his part, which may be construed as contempt and, therefore, nothing survives to be adjudicated as of now.
In view of above, this petition is closed and disposed of. Pending application(s), if any, also stand disposed of.